KIRAN BALASO MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend to correct the name of the applicant in Bail Application No.100 of 2023. Amendment to be carried out forthwith.

(2.) This is an application under Sec. 439 of the Criminal Procedure Code, 1973 seeking bail in relation with C.R. No.251 of 2021 registered with Bundgarden Police Station for offence under Ss. 465 , 467 , 468 , 471 , 420 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) According to prosecution, complainant is the Administrative Officer in B.J. Medical College, Pune. The college has bank account with Bank of Baroda, Pune Branch bearing A/c. No.98260100006669. On 8/10/2021, the accountant, Prakash Bhillare informed the complainant that an amount of Rs.25.00 lakh was deducted from the said bank account on 6/10/2021. It is also informed that the said transaction was not done by the college and, hence, the complaint was forwarded to the bank.